NEHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this revision petition is for setting-aside the impugned order dated 09.08.2017 passed by the Principal Magistrate, Juvenile Justice Board, Jalandhar vide which the regular bail of the petitioner who is declared as a juvenile vide order dated 26.07.2017 by the Juvenile Justice Board has been dismissed as well as the order dated 30.10.2017 passed by the Additional Sessions Judge, Jalandhar dismissing the appeal filed by the petitioner.

(2.) Brief facts of the case are that FIR No.249 dated 09.07.2017 under Sections 302, 201, 120-B read with Section 34 of the Indian Penal Code (in short 'IPC') was registered on the statement of Harbans Lal that he has two sons and two daughters. His younger son namely Honey aged about 18 years was studying in class 11th. On 08.07.2017, at about 06:00 pm, his son Honey had gone to fetch fodder but did not return to home. At about 08:15 pm, he rang up his cell phone number 7710464534 but did not get any response. Thereafter, he along with his family members tried to locate him throughout the night but could not find him. On the next day at about 07:00 am, he along with his neighbour had gone to canal where he found blood on the earth and one footwear of his son Honey and, therefore, he believing that he has been murdered by some unknown person and they have thrown the dead body in the canal, thereafter the FIR was registered.

(3.) During the investigation, two persons namely Gagandeep Singh and Tejinder @ Ajay were arrested and Gagandeep Singh made a disclosure statement that the petitioner - Neha (juvenile) was having friendship with co-accused Tejinder @ Ajay and she in conspiracy with them got murder of Honey as he used to inform her family member about her love affair with Tejinder @ Ajay.